Muhammed vs State Of Kerala
2022 Latest Caselaw 4788 Ker

CRL.A No.193/2019                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Thursday, the 28th day of April 2022 / 8th Vaisakha, 1944
                               CRL.A NO. 193 OF 2019
          SC 462/2016 OF SPECIAL COURT FOR THE TRIAL OF OFFENCES AGAINST
                   CHILDREN(ADDITIONAL SESSIONS COURT-I) MANJERI
   APPELLANT/ACCUSED:

          MUHAMMED , S/O AZEEZ, C. NO 616/2017, CENTRAL PRISON, KANNUR

   RESPONDENTS/RESPONDENTS:

          1.STATE OF KERALA, REPT BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
          2.STATE REPT BY THE INSPECTOR OF POLICE,VALANCHERI

        This Criminal appeal coming on for orders upon perusing the
   appeal and upon hearing the arguments of the PUBLIC PROSECUTOR
   for the respondents , the court passed the following:
                                  ORDER

The State brief appointed for the appellant is absent.The maximum substantive sentence awarded is 5 years of rigorous imprisonment.The judgment is dated 19/7/17.The Public Prosecutor shall ascertain and report whether the appellant has undergone the sentence or not.

Post immediately after vacation before appropriate Bench.

                                             Sd/- DR. KAUSER EDAPPAGATH JUDGE




28-04-2022                     /True Copy/                             Assistant Registrar